Section 32 in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
32. [ Returns. [Substituted by S.O. 321, dated 27-2-1982.]
(1)The employer in respect of every industrial premises shall send to the competent authority on or before the 10th day of every month,a monthly return in Form XI and furnish to that authority an annual return in Form XII on or before the 30th April of every year.(2)Every principal employer shall maintain a register of contractors in Form XVIII and shall furnish an annual return in respect of the labour employed through contractors to the competent authority in Form XIX so as to reach the said authority on or before the 30th April of every year] [Substituted by S.O. 1475, dated 25-9-1979.].
